- All orders or proceedings under this Act, other than orders or proceedings of the District Court, shall be subject to the supervision and control of [**] [The words 'the Commissioner and' where deleted, by Gujarat 15 of 1964, Section 4 Schedule] the State Government and [*] [The words 'the Commissioner and' where deleted, by Gujarat 15 of 1964, Section 4 Schedule] the State Government may, if [***] [The words 'he or' where deleted, by Gujarat 15 of 1964, Section 4 Schedule] it thinks fit, reviles, modify, or reverse any such order or proceeding, whether an appeal is presented against any such order or proceeding or not.
